Report No. 276

Government Organisations:

• The Government of Uttar Pradesh was against the legalisation of betting and gambling on the basis that it is against social norms and would increase the crime rates.
• he Government of Orissa in a similar manner further suggested that it would result in the elevation of corruption levels. However, it:

It should be allowed to limited extent and the revenue collected can be utilized for the welfare of the citizens and it will generate employment.

➢ Foreign Companies should not be allowed to have foothold in any type of gambling and betting and will lead to various other complicated issues.

➢ Betting and gambling need not be legalized except in specific area of operation such as in clubs, hotels, and similar places under control of responsible administration.

➢ Mostly, poor people will suffer financially by getting themselves engaged in gambling and betting for which the tribal's are even allowed to take part in similar events only on festive occasions.

Hence, the Orissa Government has opined that as a social menace it should not be legalised in general terms.